Section 39 in Bangalore Water Supply and Sewerage Act, 1964
39. Power to lay mains.
(1)Notwithstanding anything contained in the City of Bangalore Municipal Corporation Act, 1949, or any other law for the time being in force, the Board may lay a main whether within or without the local limits of the Bangalore Metropolitan Area,-(a)in any street or any land vested in the Government, the Corporation or any other local authority or any corporation owned or controlled by the Government;(b)with the consent of every owner and occupier of any land not forming part of a street, in, over or on that land,and may, from time to time, inspect, repair, alter or renew or may at any time remove any main so laid whether by virtue of this section or otherwise:Provided that where a consent required for the purpose of this sub-section is withheld, the Board may, after giving the owner or occupier of the land a written notice of its intention so to do, lay the main in, over or on that land even without such consent.(2)Where the Board, in exercise of the powers under this section, lays a main in, over or on any land not forming part of a street or land referred to in clause (a) of sub-section (1), or inspect, repair, alter, renew or remove a main so laid down in, over or on any such land, it shall pay compensation to every person interested in that land for any damage done to, or injurious affection of that land by reason of the inspection, laying, repair, alteration, renewal or removal of the main.
